Section 18 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
18. Mode of recovery of sums or loans payable by the Board.
- Where any money is due to the Board from an employer under this Act, the Board or any person authorized by the Board may, without prejudice to any other mode of recovery make an application to the State Government for the recovery of the money due to the Board, and if the State Government is satisfied that any money is so due, it shall issue a certificate for that amount to the collector who shall proceed to recover the same in the same manner as an arrear of land revenue and the provision of Bengal Public Demands Recovery Act, 1913 (Bengal Act III of 1913). will apply mutatis mutandis.
